Vikrant Vijay Virkar vs State Of Maharashtra And Anr
2023 Latest Caselaw 7705 Bom

                                                      10-IA-1716-2023.doc


Shailaja
        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION
            INTERIM APPLICATION NO.1716 OF 2023
                            IN
               CRIMINAL APPEAL NO.529 OF 2023

Vikrant Vijay Virkar             ] Applicant
      vs.
State of Maharashtra and another ] Respondents
                               .....
Mr. Mahendra V. Kawchale a/w Ms. Divyashri Phatak, for
Applicant.

Mr. A.R. Kapadnis, A.P.P, for Respondent No.1-State.

Mr. Arjun V. Lingalod, Appointed Advocate, for Respondent No.2.

Ms. Asmita Lad, P.S.I, Sinhgad Police Station, Pune.
                                .....
                        CORAM : PRITHVIRAJ K. CHAVAN, J.

                               DATE    : 2nd August, 2023.
P.C.

1. Learned Counsel for the applicant undertakes to supply copy

of the application as well as notes of evidence to the learned

Counsel for the applicant as well as Office of the High Court Legal

Services Authority today itself. Undertaking is accepted.

2. Registry shall correct remark on the board about admission of

appeal on 4th May, 2023. Appeal was not admitted on that day.

Order says that let the entire judgment be placed on record before

the appeal is admitted.

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10-IA-1716-2023.doc

3. Issue reminder to the Special Court, Pune to remit Record

and Proceeding with paper book forthwith.

4. List on 30th August, 2023.

[PRITHVIRAJ K. CHAVAN, J.]

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